Section 189(viii) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly
(viii)[ make allegations of a defamatory or incriminatory nature against any person, unless the member has given adequate advance notice to the Speaker and also the Minister concerned so that the Minister may be able to make an investigation into the matter for the purpose of a reply : [Added vide Orissa Gazette Extraordinary No. 278/13.3.1991-Notification No. 7123-L.A./13.3.1991.]
